Vijender vs Tagore International School & ...
2012 Latest Caselaw 7316 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                  Date of decision: 20th December, 2012
+    MAC. APP. 187/2008

     VIJENDER                                  ..... Appellant
                      Through:      Ms. Manjeet Chawla, Advocate.
                 Versus

     TAGORE INTERNATIONAL SCHOOL & ANR. ..... Respondents
                  Through: Mr.Pankaj Seth, Advocate for                   the
                           Respondent No.1.
                           Mr. Joy Basu, Advocate for                     the
                           Respondent No.2

     CORAM:
     HON'BLE MR. JUSTICE G.P.MITTAL

                             JUDGMENT

G. P. MITTAL, J. (ORAL)

1. The present Appeal is allowed in terms of the judgment passed today in MAC.APP.174/2008 titled 'CHEENA v. TAGORE INTERNATIONAL SCHOOL & ANR'

2. For detailed order, please see the above mentioned judgment.

(G.P. MITTAL) JUDGE DECEMBER 20, 2012 pst